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State of Rajasthan - Section

Section 178 in Rajasthan Land Revenue Act 1956

178. Short term settlement.

- When the term of settlement fixed for any local area under the second proviso to section 175 is less than that fixed, for the entire district or other area under settlement operations, and such term expires, the Collector or, in a district to which a permanent Settlement Officer shall have been appointed, such Settlement Officer, shall assess rents for such local area in accordance with rules made under this Act.